Section 37(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:-(a)the time within which and the manner in which an intimation referred to in sub-section (3) of section 4 shall be given;(b)the convening of meetings and the transaction of business of the Board under section 21;(c)the restrictions and conditions subject to which Executive Officer may exercise his powers and perform his duties under section 24;(d)the conditions subject to which the Board may borrow any sum under section 27;(e)other purposes for which the fund may be utilised under section 28;(f)the preparation of the budget estimates of the Board;(g)the audit of the accounts of the Board and the particulars to be contained in the audit report;(h)the recovery of amounts payable to the auditors appointed by the State Government;(i)the maintenance and custody of the accounts, records and the documents of the Board;(j)any other matter which is required to be, or may be prescribed.
